CRLR/636/2025
2025 Latest Caselaw 4981 UK

Uttarakhand High Court

CRLR/636/2025 on 17 October, 2025

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                         COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 IA No.01 of 2025 (Bail Application)
                                 In
                                 CRLR No. 636 of 2025
                                 Hon'ble Ashish Naithani, J.

Mr. Sanjay Bhatt and Mr. Prem Prakash Bhatt, learned counsel for the Revisionist.

2. Mr. Bhaskar Ch. Joshi, learned AGA for the State.

3. This criminal revision under Section 438/442 of BNSS, 2023 is filed by the Revisionist to quash the impugned order dated 18.09.2025 passed by learned District & Sessions Judge, Champawat in Criminal Appeal No.30 of 2025, titled as "State of Uttarakhand vs. Rajendra Singh" and consequently, the Revisionist be acquitted of the charges levelled against him.

4. Heard also on the Bail Application (IA No.01 of 2025)

5. Counsel for the Revisionist/applicant submits that the Revisionist/applicant is innocent person having no criminal history or bad antecedents; he has falsely been implicated in the present matter; the name of the Revisionist/applicant Rajendra Singh S/o Shri Jot Singh, which has also been recorded in the public documents as well as the charge-sheet, whereas in the impugned judgment, it has wrongly been written as Rajendra Singh S/o Shri Nath Singh.

6. Counsel for the Revisionist/applicant further submits that the Revisionist/applicant was on bail during the pendency of trial and he never misused the bail granted to him; the Appellate Court has also granted interim bail to the Revisionist/applicant for a limited period enabling his to seek further remedies.

7. Learned State counsel vehemently opposed the bail application, however, admitted that the revisionist/convict was on bail during trial and never misused the liberty granted to him.

8. Having considered the submissions of learned counsel for the parties but without expressing any opinion about the final merits of the case, the revisionist/applicant is admitted to bail on furnishing bail bond with two sureties in the amount of ₹30,000/- and personal bond of the like amount to the satisfaction of the Trial Court concerned.

9. Bail Application stands allowed.

10. List this matter on 28.11.2025.

11. Meanwhile, learned State counsel shall get instructions in the matter.

(Ashish Naithani, J.) 17.10.2025 Akash